Tarun Agarwala, J. - (1.) HEARD Sri O.P. Shukla, the learned Counsel for the petitioner and Smt. Sunita Agrawal, the learned Counsel for the respondents University. The petitioner has filed the present writ petition praying for a writ of mandamus commanding the University to produce the answer sheets of High School Examination (Class 10 Part II), 2009 of the petitioner for the subjects. English Course A, Mathematics, Social Sciences (History, Geography, Civics and Economics), Hindi (A) with Urdu (B).
(2.) IT transpires that upon the declaration of the result, the petitioner applied for the revaluation in two subjects which was granted and a revised mark sheet was issued. Subsequently, the petitioner filed Writ Petition No. 32393 of 2009, praying for the production of the answer copies. This writ petition was disposed of with a direction that the petitioner may apply for scrutiny which would be considered appropriately by the University. Based on the direction of the Court, the petitioner applied for scrutiny of the aforesaid papers which was considered by the University and upon scrutiny of the answer copies, it was found that the marks were the same and did not require any change. The petitioner, was accordingly informed of the result by the University. The petitioner has now approached by the present writ petition again for the production of the copies contending that she would get more marks if the papers are re -examined. The learned Counsel further submitted that the petitioner apprehends that the answer copies have been changed by the University either negligently or intentionally.
(3.) ON these assertions, the Court is not inclined to issue any notice or a mandamus to the authorities for the production of the copies since the allegations made in the present writ petition are totally vague and does not merit any consideration. Further, the Court finds that the petitioner has already applied for revaluation, and thereafter, for the scrutiny of the copies and, consequently, the Court is not inclined to call for the copies on a mere allegation that the copies of the petitioner may have been changed.;